Section 269A(2)(f) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 269A(2)] [Section 269A] [Entire Act]

Union of India - Subsection

Section 269A(2)(f) in The Income Tax Act, 1961

(f)[ "instrument of transfer" means the instrument of transfer registered under the Registration Act, 1908 (16 of 1908), or, as the case may be, the statement registered under section 269-AB with the competent authority;] [ Substituted by Act 22 of 1981, Section 2, for Clauses (f) and (h) (w.e.f. 1.7.1982).]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 269A(2)(f) in The Income Tax Act, 1961